LexSection 104B — Restoration of waqf properties in occupation of Government agencies to waqf Board.
The Waqf Act, 1995
1 [104B. Restoration of waqf properties in occupation of Government agencies to waqf Board. --- (1) If any waqf property has been occupied by the Government agencies it shall be returned to the Board or the mutawalli within a period of six months from the date of the order of the Tribunal. (2) The Government agency may, if the property is required for a public purpose, make an application for determination of the rent, or as the case may be, the compensation, by the Tribunal at the prevailing market value.]Open in Lexace · Ask the AI about this section